State Of Kerala vs Bhuvaneswaran.R
2024 Latest Caselaw 28558 Ker

Kerala High Court

State Of Kerala vs Bhuvaneswaran.R on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                         RP NO. 300 OF 2006

        AGAINST THE JUDGMENT DATED 09.01.2006 IN WPC NO.681 OF 2006

                       OF HIGH COURT OF KERALA

REVIEW PETITIONERS/RESPONDENTS:

    1       STATE OF KERALA, REPRESENTED BY THE SECRETARY
            TO GOVERNMENT, DEPARTMENT OF CO-OPERATION,, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM.

    2       THE REGISTRAR OF CO-OPERATIVE SOCIETIES
            THIRUVANANTHAPURAM.

    3       THE DEPARTMENTAL PROMOTION COMMITTEE
            CO-OPERATION DEPARTMENT, REP. BY ITS CONVENOR,,
            THIRUVANANTHAPURAM, (SECRETARY TO GOVERNMENT,,
            DEPARTMENT OF CO-OPERATION, THIRUVANANTHAPURAM.)



RESPONDENT/RESPONDENT:

            BHUVANESWARAN.R., JOINT REGISTRAR OF
            CO-OPERATIVE SOCIETIES (G), TRICHUR.



     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                    2024:KER:71855
RP NO. 300 OF 2006

                                2



                              ORDER

It is submitted by the learned counsel for the

petitioners that the review petition has become infructuous by

efflux of time and that they are not pressing the same.

This review petition is, therefore, closed as having

become infructuous.

Sd/- DEVAN RAMACHANDRAN JUDGE stu